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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Madhya Pradesh - Subsection

Section 79(1) in The M.P. Juvenile Justice (Care and Protection of Children) Rules, 2003

(1)As far as possible younger children who have been relinquished or destitute shall be referred to adoption rather than foster care in the interest of continued care.